Section 364, Kidnapping or abducting in order to murder

The Indian Penal Code,... Section 364 0

Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

Murder reference; Criminal appeal; DNA evidence; Circumstantial evidence; Rape; POCSO...

Gurpreet Alias Gopi Vs. State of Punjab

Punjab & Haryana High Court 07-Sep-2026

Criminal appeal; Delayed FIR; Inconsistent testimony; Flawed investigation; Reasonable doubt;...

Wasif and Another Vs. State of Uttarakhand

Uttarakhand High Court 31-Aug-2026

Gopi Sahaya Puruna, State, Criminal Appeal, sentence enhancement, consecutive sentences,...

Gopi @ Sahaya Puruna Vs. The State,...

Supreme Court Of India 18-Aug-2026

criminal appeal; POCSO Act; circumstantial evidence; extra-judicial confession; last seen...

Sk. Rafijul @ Tutul; Ukil Ali @...

Calcutta High Court 04-Aug-2026

Patna High Court, Criminal Appeal, Acquittal, Circumstantial Evidence, Reasonable Doubt,...

Yogendra Mandal Vs. The State Of Bihar

Patna High Court 21-Jul-2026

Capital punishment; Rarest of rare; Circumstantial evidence; Section 302 IPC;...

State of Chhattisgarh Vs. Shankar Nishad

Chhattisgarh High Court 01-May-2026

Criminal Appeal; Supreme Court; Murder; Circumstantial Evidence; Last Seen Theory;...

Anand Jakkappa Pujari @gaddadar And Mahadev Sidram...

Supreme Court Of India 27-Apr-2026

Criminal Revision; Discharge Application; Dying Declaration; CrPC Sections 227, 397,...

Dhanji Bhimji Ahir Vs. State Of Gujarat

Gujarat High Court 10-Apr-2026

criminal appeal, kidnapping, abduction, criminal conspiracy, circumstantial evidence, interested witnesses,...

State of Bihar Vs. Shambhu Ram &...

Patna High Court 24-Mar-2026

Kameshwar Yadav, State of Jharkhand, Cr. Appeal, murder, Maoist, abduction,...

Kameshwar Yadav @ Kamleshwar Yadav @ Kiddu...

Jharkhand High Court 12-Mar-2026

criminal law, procedure

Neelu @ Nilesh Koshti Vs. The State...

Supreme Court Of India 20-Feb-2026